REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

Prakash Mehtar Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JAHARLALDAS VS. STATE OF ORISSA [REFERRED TO]
SATTATIYA ALIAS SATISH RAJANNA KARTALLA VS. STATE OF MAHARASHTRA [REFERRED TO]
SUJIT BISWAS VS. STATE OF ASSAM [REFERRED TO]
DILAWAR SINGH VS. STATE OF HARYANA [REFERRED TO]
RAJA @ RAJINDER VS. STATE OF HARYANA [REFERRED TO]
ANJAN KUMAR SARMA AND OTHERS VS. STATE OF ASSAM [REFERRED TO]
DIGAMBER VAISHNAV AND ANOTHER VS. STATE OF CHHATTISGARH [REFERRED TO]
MALLAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ashish Tiwari, learned A.G.A. for the State/appellant, Sri Vimal Kumar Pandey, learned counsel for the respondents and perused the record.

(2.) The instant government appeal has been instituted under Sec. 378 Cr.P.C. along with application for leave to appeal against impugned judgment and order dtd. 30/5/2018 passed by learned Additional Sessions Judge, Court No.3, District Kushinagar in Session Trial No.179 of 2013 (State vs. Prakash Mehtar and others) arising out of Case Crime No.197 of 2011, under Ss. 364, 302/34 and 201/34 I.P.C., Police Station-Kaptanganj, District-Kushinagar.

(3.) By the impugned judgment and order, the trial court acquitted the accused-respondents, Prakash Mehtar, Ramsurat @ Sultan Kewat and Bhajuram Yadav from the charge under Ss. 364, 302/34 and 201/34 I.P.C.

Click here to view full judgment.

STATE OF U.P. Vs. PRAKASH MEHTAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address